ABU SALEM NAG Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Mr.S.K.Dwibedi, learned counsel for the petitioner and Mr. P.C.Das, learned Addl. Standing Counsel for the State.

(3.) This is an application under Sec. 401 of Cr.P.C. challenging the order dtd. 7/6/2021 passed by the learned P.M.J.J.B., Nabarangpur in J.C. Case No.6 of 2021 arising out of Tentulikhunti P.S. Case No.12 of 2021 registered for commission of offence punishable under Sec. 302/34 of I.P.C.